DCIT, NEW DELHI vs. M/S. S.E.H. REALTORS PVT. LTD., NEW DELHI

PER SUCHITRA KAMBLE, JM

are as under:- 1. “That the order of Ld. CIT(A) is not correct in law and on facts.

2. That the Ld CIT(A) has quashed the assessment for the technical reasons without properly appreciating the fact that the notices were issued in time and on the basis of external information received and not on the basis of same facts and circumstances available on record itself.

before or during the course of hearing of the appeal.”

3. The assessee is a Private Limited company incorporated under the Companies Act, 1956 on 16.02.2001. The case of the assessee company was reopened u/s 147/148 of the Income Tax Act, 1961 for the A.Y. 2006-07 after duly recording of the reasons for belief that income has escaped assessment. Notice u/s 148 of the Act was issued to the assessee on 30.03.2013. In response to the notice u/s 148 of the Act the assessee filed letter dated 28.11.2013 thereby stating that the assessee company has filed return of income u/s 139 on 01.11.2006 and the same may be treated as return filed in pursuance to notice u/s 148. The assessee company declared its total income of Rs. Nil for A.Y. 2006-07. From perusal of seized/impounded material, it was noticed that an amount of Rs.9.32 crores has come to the assessee company as interest income in the two deals (NH deals & Jaipur deals) during the Financial Year 2005-06, which remains out of books as per the observations of the Assessing Officer. The assessee was asked to show-cause vide letter dated 14.03.2014. The assessee did not file any reply in respect of incriminating documents seized/impounded as referred in the show-cause notice, therefore, the Assessing Officer held that this proves that the deals was actually a loan agreement in respect of NH

8. As regards Jaipur deal the Assessing Officer held that fixed investment has been made by the assessee which is secured by corporate guarantees, personal guarantees, PDCs and the right to resell the property to the seller at a fixed price determined beforehand. Thus, the Assessing Officer made addition of Rs.9.32 crores.

4. Being aggrieved by the assessment order the assessee filed an appeal before the CIT(A). The CIT(A) allowed the appeal of the assessee. By allowing the appeal of the assessee, the CIT(A) held that the very initiation of the reassessment proceedings and initiation of notice u/s 148 of the Act is legally invalid, as there is no approval of the Commissioner or Chief Commissioner having been taken as to Proviso of section 151(1) of the Act or that of notice u/s 143(2) of the Act having been issued to the assessee subsequent to the issue of notice u/s 148 of the Act which is mandatory for assessment proceedings.